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Kar. HC: Parent Losing Child Custody Should be Given Sufficient Visitation Right - (24 May 2023)

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Karnataka High Court has observed that Court has to ensure that sufficient visitation rights to a parent, who is not given child's custody, should be granted so that the child may not lose social, physical and psychological contact with the parent.

Tags : KARNATAKA HIGH COURT   CHILD CUSTODY   VISITATION RIGHT  

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